Section 5 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
5. Period within which appeal against the order under the proviso to section 3(d) can be filed.
(1)Every appeal against an order under the proviso to clause (d) of section 3, for deciding the question whether a tenant or a janmi or a cultivator is prima facie entitled to a ryotwari patta in respect of a land or not, shall be referred to the Revenue Divisional Officer of the division within thirty days from the date of such order or within such further time as the Revenue Divisional Officer may, in his discretion, allow:Provided that an order passed in appeal by the Revenue Divisional Officer shall be subject to revision by the District Collector and any order passed in revision by the District Collector shall be subject to a further revision by the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.]:Provided further that any such order passed in revision by the Commissioner of Land Administration shall be subject to a further revision by the Government either suo motu or on application.(2)A revision petition under sub-rule (1) above shall be preferred within 30 days from the date of communication of such order or within such further time as the authority may, in its discretion, allow.
